LexThe West Bengal University Of Teachers' Training, Education Planning And Administration Act, 2014
West Bengal · state statute
Open in Lexace · Ask the AI about this actReJstered No. WB/SC-247 No.NVB(Part-III)/2015/SAR-3
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Published by Authority
PAUSA
FRIDAY, JANUARY 16. 2015 ISAKA 1936
PART 111—Acts of the West Bengal Legislature,
GOVERNMENT OF WEST BENGAL
LAW DEPARTMENT
Legislative
NOTIFICATION
60-1,.-4anuaryi 16. 2015.--The following Act of the We Bengal Legislature, having been assented by
the C3o-Yernor, is hereby published for general information:—
West Bengal Act XXI of12014
TH \VEST BENGAL I N 1VERSI FY OF TEACHERS' 1 RA !NINE.
E1)II(A1 ION PLANNING A NI) A DM N 1ST R A Ti
ACT, 2014.
[Passed in . the West .13(.'Itgal Lxislauere.1
ssern the Governor was first pithfislicd I ' hI aun Gazctre.
Extraordinal y, of the January I 6. 2015.1
Aci to i» -aridc far the estalili,shment and inc<vporamm if 0 tinirci . , .tv for
p1'omot1n,1.; 1,.....:acherv. fil1111 -7g, eihicanonal planning and administration in 160 •5i6 11:
111cst Bengal and It! provide fat matters COOMYred Or 111C,01111011
0 is neet-si.ary to promote the creation 01 a cello: , of c'ACI,'Ili'ItCc III the
field it( tea.cilors• planotioi no d
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1
hi! I
til,ti
htc
wc ,..m ki
THE KOLIKATA GAZEITE. EXTRAORDINARY. JANUARY 16, 2015
7/ic Wax I tin TeilllICVX • TIM . 11171g, Ethutatioil
Plouniou Atiminittrrotion Act, :()/4.
How I .
Asai witfin-tv , ii is necessary to support the eshilnishment :nid development of
facilities of rest red M [he 1,2achers education:, and dainine crdlt-cs and cerore!, 01
study in education planning and administration and allied areas, responsive to (he
global eharn2cs in methodology 1:11 teachers; training. education plannino and
administi adon. and the need of West Bengal:
Ann ivnituttAs it is expedient to establish a Univershy of teachers' trainine. education
planning and administiation in West 1 1ientalt
AND witEltrAs; it is necessary to cooler upon David Hare Training Collencs a century
old Teachers Training institute in the State, the status of a University to enable it to
function as the umbrella institute for all the institutions imparting, education
and research in teachers' education and training, education planning and
administration:
It is hereby enacted in the Sixty-fifth Year of the Republic of India, by the
Legislature of West Bengal. isfollows. .--
ClIA1)TIT 1
Sheri cNt,T,!
CO ill 1,, ,:11,;I:f 11011
i.)1:i1THI ion -
I. ( I Kilts Act may he called the NVe:411.-tenal Univers ity of Teach e rs ' T rtu n in ,.
Education Planning and Administration Act, 2014.
( 7)111 11 extends to the whole of on' State of West Bengal,
(3i This section told section 66 shall conic into lore-eat once, and the rernaininit
provisions of this Act shall come into force on such date or dates as the State Gove rnment
miry. by no tific a tion, in the Officio/ GO:CI , Zippnint and different d May be
appointed for different provisions Of thi s A c t.
In this Act. unless there is anything. repugnant to the subject or context.-
1 1 "ACadCtnit - Council - MCan\ the Academic Council of the
) - acadenn , year - means a period of twelve tittiutlis cornmen ,t ric, 011 the
lire ilas. of July or :itch otlic, period tI Evel -vt: months. crinimen,_ mi c on
it v .
1H * 11:; -.111', .1 iH . fli , i .1 l H, ins
01 ;In IW ,111111H)11 kwiot to hart
aIlilILitlt cHilep; ii 'W.:MI.0.'10H under this Act:.
collett(.2- ItiCall!, 1111V CtIncc an autonomo us
tilleire hy Scatute.
-(- 1,,,ne,21it ir- means lie' Chancellor of the I Iii -o.ersitY,
t --collejte - means any colltattc tifillitited to the fa t , crstiv ;aid pros ((Finnill I .
study il lean hers education, teachers training including
teachers training in primary education.
(7 ) - Hiurt - iii Mc (Court of the
51
1.1niversityt
IC W; 1).,11 (li Udi 11
1)::P“ Ill ;1 \\ ,1101,
:Irk] tHch1+1,:., ift I -..11)
:.;11 'ihk•
THE KOLK ATA GAZE,11E, EXTRAORIDINAI ,fli". JANUARY 16, 7015
The West Bengtd Universitv of Teachers' Training, Education
Planning and Administration Act. 20/4.
(Chapter .1.—Prelim 1WIT•—Section 2_7
(11) "existing college" means the David Hare Training Collete;
(12) "Finance Committee" means the Finance Committee. of the University;
(13) "financial year - means the year ending on the 31st day of March:
(14) "Governor" means the Governor of the State of West Benalt
(15) "Minister' means the Minister-in-Charge of the Higher Education
Department of the State Government;
(1(i) "Notional Council or - leacher Education - or - NCTE - means the National
council for TeacherEducaticm L:tablished under the National Council
for 'Leacher Education Act. 1993.
(17) "non-teaching employee" means a non-teaching employee. other than an
officer, or a teacher (including part-time teaching post). appointed or
recognised as such by the University;
(18) "officer" means an officer of the University:
(19) "prescribed" means prescribed by rules made under this Actt
(20) "Principal" means the head of a college or of an institution, by whatever
name called;
(21) "Prci-Vice-Chancellor" means the Pro-Vice-Chancellor of the. University;
(2 7) "self-financed college" means a college which is fully financed, maintained
and managed by private organization;
(23) "State Council of Education. Research and Training, - means the State
Council cif Education, Research and Training as constituted by the State
Government;
(24) "Stale Government" means the Ciovernm ni of West Bengal in the Higher
Ethical ion Deparimunt;
-Statutes", "Ordinances" and "Regulations" mean, respectively. the
Statutes, Ordinances. and Regulations made under tics Act;
(26) - student" means a student of the University, and includes any person
enrolled by the University for pursuing any course of study or research
in the University:
(27) - students' council - means:—
in relation to the. University, the Students' council constituted in
the Mani -ICY provided regulations: and
(h) in relation to an affiliated college. the Students' council constituted
in the manner provided by regulatitill
(28) "teacher of college" means a Professor or an Associate Prolessor ot an
Assistant Prolusi,or or any tither person. hoiden: a Wiftile 11111C
pcy:t and appointed in a perni.incnt 01
re, iignized as snub b. :. ttic Si,IIe (litvernment:
s achci ii unitonsity 'Huai's a Piolus ,itil As:sot:law an
A , sisittnt Pritiusmti i i any othei purson. holding a ,t.tiolc timu
teaching post and appointed in a permanent vacancy in a Universiv )
recognized as such by the Linivrsity with prior approval of' the State
.Tiovernmcnit
(311) -'1]niYe'r:,..ity- means the West \- of Teachers . Training,
Lthie.:.tion Planning and Administration cons iii tued this Acir
(25)
7 ci 1 Si').' .
THE KOLKATA GAZETTE, EXTRAORDINARY, JANUARY 16, 2015
The West Bengal Linivcrsto 0/ Teachers' Training, Education
Planning and Administration Ari, 2-014
(Chapter 11.—The University and its QUi cers .._secrin,is 3, 4 .)
(31) "University Grants Commission" means the University .Grants ComMission
established under the University Grants Commission Act, 1956;
(32) "University Laboratory", "University library', - University Museum"
or "University Institution - mean a laboratory, a library, a museum or an
institution, as the case may he, maintained and managed by the University.
whether established by it or not;
(33) "Vice-Chancellor" means the Vice-Chancellor of the University.
CHAPTER 11
The University and its Officers
Thc university. 3. (1) ['here shall be a University by the name of the West Bengal University of
Teachers' Training, Education Planning and Administration, to he constituted
on the land and properties of the David Hare Training College, a century old
Government Teachers Training Institute,
(2) The first Chancellor and the. first Vice-Chancellor of the University and the
first members of the Court and the Executive Council, and all persons who may
hereafter become the Chancellor or the Vice-Chancellor of the. University or the
members of the Court or the Executive Council, so lone was they continue to hold such
office or membership, Shall constitute a body corporate by the name of the West
Bengal University of Teachers' Training, Education Planning and Administration.
(3) The headquarter of the University shall he situated within the metropolitan
area of Kolkata.
(4) The Univer!,iry shall have perpetual succession and a conurion seal and shall
sue and he sued by the name of the West Bengal University of Teachers' Trainin, l ,
Education Mania n2 and Adminiration.
(5) in all suits and other legal proceedings by or against the University, the
pleadings shall be r,ignled and verified by the Registrar and all processes in such suits
and proceedings shall be issued to. and served on, the Registrar.
objci:tr, of taro 4, The ribjects of the University ;hall
) To organize pre-service and in-service training programmes in the arca of
pedagogy, teachers' training including training in primary education.
educational planning and administration and allied disciplines;
(2) to provide academic and professional guidance to agencies, institutions
and personnel engaged in teachers' training including training in primary
educational planning and administration:
to offer undeqn -atillatt' and post-graduate courses and to award degree:, in
training, advance. , studik.5, in education, physical education.
,..-.111.K.ational planning. educational adininearation,
olucalion. professional education. sports
niarraineni and information and in %tic!). oth...1 I elated branche s
aci as a t. flon ,,e ul iclea ,-; anrl nformation on roseareh. training and in educational planning and adrninn,iration services and
othet preo.=lainyrie!,..
(3)
3 of 1056.
THE KOLKATA GAZE) 1E, EXTRAORDINARY, JANUARY 16. 2015
The -West Bengal University c)1 - Teachers' Training, Education
Planning and Administration. Act, 2014.
(Chapter IL—The University and its Officers.—Section 4.)
(5) to prepare, print and publish papers, periodicals and books in furtherance
of these objectives and especially to bring out Journal on Educational
Planning and Administration:
(6) to organize training, conferences. workshops. meetings. seminars and
briefing sessions for educational personnel of State Governments;
(7) to offer consultancy services to State Government, other State.
Governments, educational institutions and institutions or organizations
in the State or outside the State and abroad upon approval of the State
Government:
(8) to organize orientation and training programmes and refresher courses
for teacher-educators and for University and College Administrators
engaged in educational planning and administration;
(9) to organize orientation programmes, seminars and discussion groups for
persons including legislators, administrators and officers in the field of
educational planning and administration at the level of policy making in
State Government;
(10) to collaborate with other agencies, institutions and organizations, including
the University Grants Commission, the National Council for Teacher
Education, the Universities and other allied institutions in the State, outside
the State and abroad upon approval of the State Government. in such
way as may be considered necessary -for the promotion of these objectives:
(11) to offer fellowships, scholarships and academic awards in furtherance of
the objects of the University:
0 2) to confer honorary fellowships on eminent .educationists for their
contribution in the field of educational planning and administration;
(13) to undertake extension programme and field outreach activities to
contribute to the development of society;
4) to conduct -the above-mentioned progrlrmnes and courses in its Campus,
off- Campuses. and off-shore campuses;
(.1.5) to evolve and implement a new programme of teachers' education that
would provide education and training to prospective teachers that aim at
development of new integral development of teachers;
to train prospective teachers ha wed on globally hem -hi-narked curriculum
with ideas gleaned from the fusion of the intellectual traditions of India
and the West:
; 1 7) to promote the indigenous tradition of teacher-student re lationship in
various fields of humanities, arts. crafts. sciences. technologies and yoga_
psychological and physical education;
18) to publish and disseminate results or advanced research relating to
teachers' education for purposes of advancement of capacities to teach
and learn among professional teachers as also among parentii, social
educators and social workers:
19) to promote national and international cooperation in teachers' education as
also i n the development teaching-learning material through online
programmes. docUMentarieS, IYILISiCal and dramatic progartm ics and ti moils;:
t IC0
THE KOLKATA GAZETTE, EXTRAORDINARY, JANUARY 16, 2015
The West Bengal Universio , of Teachers' Training, Education
Planning and Administration Act, 2014.
(Chapter 11.—The University and its Officers_—Section 5.)
(20) to undertake, conduct and promote any programme that will enhance the
highest aims of pedagogy and synthesis of knowledge-systems and
internationalism:
(21) to introduce and nurture innovations in the education system so as to
reflect India's spiritual knowledv,e. intellectuality and inexhaustible
creatiyhty .:_.
(22) to do or pcstorm all such other nets, functions and thi(42s as may he
deemed necessary in furtherance of the above objectives of Mc University
in collaboratic'in with National Council for Teacher Education and other
regulatory bodies.
Powers of the
• Llniversity. 5. The University/ shall have the powers :—
(I) to make Statutes, Ordinances and Regulations for the conduct of the
affairs of the University and to-add, amend, vary or rescind them from
time to tine_;
(2) to establish .Departments. Schools or Centres Of advance study and research
in such branches of study as the University deems appropriate for the
advancement of learning and dissemination of know -ledge in such
branches:
(3) to desir i.n and deliver courses of study and research and id provide
ristruci ions in such branches of study as the University deems appropriate
for the advancement of learning and dissemination of knowledge i n sinf h
branches:
to provide for instruction in such branches of learning as the University
may. from time to time. determine and to make provisions (or research
and for the advancement and dissemination of knowledge:
to confer or grant, subject to such criteria or conditions as the University
may determine. Degrees. Diplomas or Certificates and other academic
distinctions on the basis of examinations, evaluation or any other method
of testing, on persons who have .satisfactorily complet ed th e approve d
courses of study or research as may he Prescribed and shall have passed
the relevant examinations or fulfilled any other condition s as laid down horn time to time:
10 withdraw such Degrees, Diplomas or Certificates and other academic
distinctions for good and sufficient cause:
to institute and ;tward Fetlov,'.hips. Scholarships, En rims Professorships.
Visilittu Professorships Honorary Dcgree ,- PriLe and l\lc ,_htls in such trim-mei is may be provided by regulations.
IX) to i-Ippoint. eithe- (in contract or otherwise. visitim)21'rotessors Emernus
Professors. Consultantsi,„11 0.,„,s, „c hohli .s. drid pc, ,ons us nuiv
contribtitt• to the advanceme nt of the objects of the 1 iniversit v,
14)
(5)
(6)
(7)
0.)) t o i,c;_ord ;illihation to in)..tiunions impartin p instruction in such branches of study :IN the Uni ,...ersity deems appropriate for the advancement of icainiin! and dis:-eminatio n Lrf knowledge in :itch hranches; pfoviik•
fur the inspection of, or investigation into, the al lair, ofcollc e, o r (ritittilions affiliited to it and In eNcleise 2eneral supervision (
-). L.1 ihem includini2 rnonitoring of academic performances:
THE KOLKATA GAZEI 1E, EXTRAORDINARY, JANUARY 16, 2015 7
The Wesr Bengal University of Teachers' Training, Education
Planning and Administration Act, 2014.
(Chapter 11.-7he University and irs Officers_—Seenon 5.)
(11) to determine the standard and procedure of admission to different courses
of study in the University and also in the affiliated institutions which
may include examination, evaluation or any other method of testing:
(12) to recognize any institution of higher learning or studies for such purposes
as the University may determine and to withdraw such recognition:
(13) to organize and to undertake extramural studies, extension services and
other measures for promotion of education;
(14) to institute, with priOr approval of the State Government, the posts of
Professors, Associate Professors, Assistant Professors and other teaching
OT academic posts required by the University for imparting instruction or
for preparing educational material orconducting other academic activities,
including providing guidance to the students, designing and delivering
of courses, and evaluation of the work done by the students, and to appoint
persons to such posts of Professors, Associate Professors. Assistant
Professors or other posts either on full-time or part-time basis or on
contract;
(15) to create, with prior approval of the State Government, academic.
administrative,. technical, ministerial or any other posi(,$) under the
University and to make appointments thereto in accordance with the
Statutes, Ordinances and Regulations of the University:
(16) to recognize persons working in other Universities, institutions or
organizations as teachers of the University on such terms and conditions
as may be provided by regulations:
(17) to co-operate, collaboratcand interact with the West Bengal State Council
of Higher Education constituted under the West Bengal State Council of
Higher Education Act. 1994, as well as Universities and educational or
research institutions and authorities within the country and abroad, in
such manner and for such purposes as the University may determine:
(18) to set up or establish and maintain Centres, Campuses. off-campuses and
off-shore campuses, on its own or in association with partner institutions
in such manner and for such purpose ,: as tinny he determined by the
1.1niversny with a view to achieving its objectives;
(19) to sponsor and undertatic research arid advisory services. and tar that
purpose to enter into such arrangements with other instituti ons. or holies
as the University may deem necessary:
(20) to organi:ze and conduct refresher courses;. workshops, seminars and other
programmes for teachers, evaluators, and other academic. administrative
and technical staff of the University and other institutions and also for
the members of the. general public;
(21) to regulate. control and enforce discipline among the students and all
categories of employees and to provide by regulations the conditions of
set vice and the code of conduct of such employees and take such
disciplinary measures in this retlard as may be (teemed he the Li nive rsiiv
to he necessaiyi
t22) to make arran2crnents dor prounotin. the health ,2.cncral welfare oh
clic miiplovees of UM% t:vsity:
Wesi Ben. Ac(
XXNVII 01
99-1.
S
THE KOLKATA GAZETTE, EXTRAORDINARY, JANUARY 16, 2015 [PA tz-r.;
The West Bengal Universin , of Teachers' Theining, Educe:Ilion
Planning and Adminimration AC1, 2014.
(Chaprer 11—The Unircrsity and as Officers.—,5 cc! ion 5.)
(23) to receive and accept benefactions_ donations. nits. subscriptions.
securities and property of any kind on such terrns as may be deemed
desirable for the purpose of the University consistent with the objects for
which the University is established;
(24) to acquire by gift, purchase, exchange, lease, hire or otherwise, or hold
and manage any property movable or immovable, including trust and
endowment properties. which may be necessary or convenient for the
purpose of the University. and to bu i ld, construct, improve, alter, demolish
and acquire such buildings, works and constructions as may be necessary
for-canying out the objectives of the University;
(25) to sell, lease, exchange, hire or otherwise transfer and dispose of all or
any portion of the property, movable or. immovable, of the University.
provided that the same is for the purposes of the University and further
provided that prior approval in writing of the State Government is obtained
for such transfer or transaction of movable or immovable property:
(26) to invest and deal with any money and securities of the University not
immediately required for any of its activities in such a manner as may be
provided by the Statutes. Ordinances and Regulations of the Univers :UN as may be laid down front time to time:
(27) to draw and accept, to make and endorse. to discount and ne2otiate,
promissory notes, bills of exchange, cheques hr other negotiable
instruments;
(28) to create any Reserve Fund, Corpus Fund, Sinking Fund, Insurance Fund,
Provident. Fund or any other Special Fund. whether for depreciation Or
for repairs, improving, extending or maintaining any of the properties or
rights of the University or for recoupment of wasting assets or benefits
of the employees and for any other purposes for which the University
deems it expedient or proper to create .or maintain any such fund or funds:
(29) to borrow and raise .money with or without security or on the security of a mortgage. charge or hypothecation or pledge of all or any properly helorq.2ill to the University or in any other manner ‘vhatsoever. provided
that prior approval in writing of the State Government is obtained in that
hichidi and the same iN
for the purposes tit the University.
tat.)) to execute conveyances, trimsiers. re-conveyances. mortgages. leases. Item se. and ii i4reemerili, in respect of properties. Movable or 111111101:able,
,:ecurilles belonging to the University or to he acquired for the purpose of the University,
to enter into agreement \vith the E ,lovernmcro of India. the Stale Gr- ,,ernment. the Governments of other Stares in India. the University
Grants Commission, the All India Council for Technical Education, or
other authorities, industries Cr professional organizations for receiving grants:
lo infer into. carry out, van', or cancel contracts:
CO) to regulate the ciNpenditure and inanugc the accounts of the t htiversity so as io make II sell-hinancing as fdr as possible:
till such acii• nutty h riccess;trY I or. or incidenittl tit, the e \er cis,- of thc rstiy,„1 of the lint vyrsity e) condacnic of all or Ho, tai the id th e t r.•..
31
PART III] THE KOLKATA GAZETTE, EXTRAORDINARY. JANUARY 16. 2015 9
The West BcnRal Unit.ersdy of Teacher.' Training, Educatam
Planaili, and AdnIi171:;11Y:tion Act. 201.1.
JunsdIction.
(Chapter Ilniversdr and as Officersi—)colon 6.)
6. (1) Notwithstanding contained elsewhere in this Act or in any other law for
the time being in force, with effect from such date as the State Government may. by
notification, appoint in this behalf,—
(a) all colleges and educational institutions, whether Government or
Government -aided or self-financed, imparting education in teachers'
training, primary teachers training, advance studies in education,
educational planning. educational administration, physical education, sports
education, educational management and information system and such
branches of study as.the University deems appropriate for the advancement
of learning and dissemination of knowledge in such branches and affiliated
to any other University in the State shall—
(i) be deemed to he affiliated to the University subject to such terms
and conditions. as imposed be the University. not inconsistent with
the fir of this Act or any other law for the 011ie boliV iii
force. and
(ii) cease to be affiliated to the University to which any such college or
institution may have been affiliated before the said date;
(b) any Principal, teacher, or other employee, or any member of the Governing
Body, by whatever name called, or any student, of any such affiliated
college- or institution, holding, by virtue of his being such Principal,
teacher, or other employee, or member or student, any office in or under
any University or any of the authorities of such University to which such
college or institution was affiliated before the said date. shall cease to
hold such office and the vacancy so caused shall be deemed to be a casual
vacancy for die purposes of the law under which that University was
established:
(e) whenever the University issues directions in addition to the requirements
stipulated in sub-clause (1) of clause (a), the affiliated institution shall be
bound to comply with such terms and conditions as may be incorporated
in the directions at the i lniversity within such reasonable time as may he
determined by d ie jiliversif,v:
d) Ihe University 11;;VC rOWil b);flIC1- witildrw,\- the ziniji;iiirm
lo have hcen grimted under this section. if the id -I-dialed institution (lo.;
not comply with all the terms and conditions of such Ali hat ion:
(e) for the purpose of deemed affiliation under this sub-section, it shall be
competent for the University to satisfy itself in such manner as it may
decide, if an affiliated institution was validly affiliated to any University
established before the said date.
(2) Notwithstanding anything contained in any other law lbr the time being in
force, no cotlet.ae or institution proytdinil, courses of study or programmes of etineallon.
TeSC31-Ch or training in the field of engineering, technology or management and situated
in West Bengal. but not admitted to the privileges of the University. shall be admitted
Lo the privileges of any other University except with the prior approval of the State
Government:
p rov idc-d that 11011111;g in this, suh-section shrill_ save an Olficr,viSc irooVi(dCLI III tint,
Act. apply to.—
(.!) airy conaluiein eollugc. insuinou. kit Depaitirli. lit tit am odic.,
1 -ra,,s ,.;is. c, I ia :11,y ill hi'
1 tA•ndil: 1111(101 ,i -C11,111 (11 Iht' ,111,C1 -,i1V t \ ~.i.
CHIV(1 ,1 i
,LICh hAl i't l lt. ':! i H1Vd 0 110C,
r; 11:.11 kn
10 THE KOLKATA GAZETTE, EXTRAORDINARY. JANUARY 16, 2015
[PART It , \
Tex.:Inn2 in thc
Univcr;ii)
University to be
open to all
cinsses, castes
and crecds.
'Thu (Amyx I lor
Delegation
(
The West Pcitgol Teachcr.i . Tromin.Q, Eihtconr ,n
ond Ailmmistratioli Ari. 2014.
(ChtiPiel 11.-1171C' 1, 11711TISIII coal ifs 0111CCIS.--SeCTIOUS 7- 11.
(b) any other college or institution affiliated to any other University mainly
providing courses of study in subjects other than teachers' training,
educational planning, educational administration, physical education. sports
education, educational management and information system and such
branches of study as the University deems appropriate for the advancement
of learning and dissemination of knowledge in such branches.
Explanation.— For the avoidance of doubt it is hereby declared that the State
Government shall have powers to decide whether a college or institution provides
mainly the courses of study in subjects other than teachers' training, educational
planning. educational administration, physical education, sports education. educational
management and information system and such branches of study will be admitted to
the privileges of the University or nol .
7. 1 ) All recognised teachings in connection with the degrees, diplomas and
certificates of the University shall be conducted by the Teachers of the University or
of any affiliated institution, as the case may he., under the general control of the Court
and immediate control of the Executive Council and the Academic Council.
-(2) The courses of study, the curricula and the, authorities responsible for organising
such teaching shall be such as may be provided by regulations.
8. The University shall be open to persons of either sex and of whatever race,
creed. caste or class, and it shall not be lawful for the. University to adopt or impose
on any person any test whatsoever of religious belief or profession in order to entitle
him to be, appointed as a Teacher of the University or to hold any office therein or to
be admitted as a student in the University, or to enjoy or exercise any privilege thereof.
9. ( 11 The Governor of the State of West Bengal shall, by virtue. of his office, be
the Chancellor of the University. He shall ho the Head of the University and the
Plesident of the Court :mil shall, when piesent. preside over the meetings of the
Court
i2u TH.' Cftrincd101 T all exercise such riftwers as tytav be conferred on hi nt by or
under the provisions of this A ct or n ma y
id) Where power is conferred upon the Chancellor to make nominations to any
authority or body of the University. the Chancellor shall, to the extent necessary.
nominate persons to repre sent interests not otherwise adequately represented.
(A) Every proposal to confer any honorary degree shall be subject to
confirmation by the Chancellor.
10. The 1.Thiversity may delegate such of its powers as it may deem expedient to
airy of its authorities referred to in section 25 or tel any 01 its 010cCFS. and nlav, at any
tirne. wiuhIm;us at its di: ,.cretitm any power so delqtatect.
P I l se 1‘)11tRying ,hall tie the 4)11R:cp.; of the 1. nivemsity , -
I ) the
iho Pt \u
iht‘
iD Dii cit nil Schooi ni sni,h;tt.
/ PART II THE, KOLKATA GAZETTE 'EXTRAORDINARY, JANUARY 16. 2015 1 I
The Wesi Bengal University of Teachers' Training, Education
Planning and Administration Act, 2014.
(Chapter 11.—The University and its 0 icers.—Section 12.)
(6) the Law Officer;
(7) the Controller of Examinations;
(8) such other persons as may be declared by Statutes to be the officers of the
University.
The Vice-
chancellor_
12. (I) (a) The Vice-Chancellor shall be a distinguished academic with proven
competence and integrity, and having a minimum of ten years of experience in a
University system of which at least five years shall be as professor or ten years of
experience in a reputed research or academic administrative organization of which at
least five years shall be in an equivalent position of professor.
(b) The Vice-Chancellor shall be appointed by the Chancellor out of the panel of
three names recommended in order of preference by the Search Committee constituted
by the State Government. While preparing the panel, the Search Committee must
give proper weightage to academic excellence, exposure to the higher education system
in the country and abroad and adequate experience in academic and administrative
governance and reflect the same in writing submitting the panel to the Chancellor;
(c) The Search committee shall be constituted in the following: manner:—
(i) an academician, not below the rank of the Vice-chancellor of a Central
or State aided University or the Director of a National institute of higher
• learning, to be nominated by the. Chancellor in consultation with the.
Minister, and such academician be the. Chairperson of the Committee;
(ii) an academician, not below the rank of a Professor of a Central or State
aided University or National institute of higher learning, to be nominated
by the State Government:
tiii) an academician not below the rank - of a Professor of a Central or State
aided University or National institute of high'er learning, to be nominated
by the Court,
Provided that the nominees. as mentioned under sub-clause (i). (ii)
and tut) shall not be the persons associated with the concerned University
for which the Search Committee is constituted.
(2) (a) The Vice-Chancellor shall hold office for a term of four years or till he
attains the age of sixty-five years, whichever is earlier, and shall be eligible. for re-
appointment for another term of four years or till he .attains the age of sixty-five
years, whichever is earlier, following the provisions of sub-section ).
(b) The Chancellor may, notwithstanding the expiration of the. term of the office
ofihe Vice-Chancellor or his attaining the age of sixty-five years, allow him to continue
in Office till a successor assumes office, provided that he shall not continue as such for
any period exceeding six months.
(3) The Vice-Chancellor shall be a whole-time officer of the University and shall
be pai d from the University Fund such salary and allowances as the. Chancellor may
decide in consultation with the Siaic Government,
(4) The Vice-Chincellor ma). resign his ()thee by writing under his hand
addressed to the Chancellor.
(5)
) the Vice-Chancellor by reason of leave, illness 01 other cause,
temporarily unable to exercise the powers and perform the duties of his
office: or
12
THE KOLKA1 A GAZETTE. EXTRA01 ,,D1NARY, JANUARY 16. 2015
The West Bengal Universitv of Teachers' Training, Education
Planning and Administration Act, 2014.
41ifiR, 1,1 irw
VICc - Ch:111: H1 ,1;
(Chapter IL—The University and its Officers Section
(h) a vacancy occurs, in the office of the Vice-Chancellor by reason of
death, resignation, removal, expiry of term of his office or otherwise.
then, during the period of such temporary inability or pending the appointment of a
Vice-Chancellor, as the case may be, the Chancellor in consultation with the Minister
may appoint a person to exercise the. powers and perform the duties of the Vice-
Chancellor.
(6) The vacancy in the office of the Vice-Chancellor OCC1.11Tific4 by reason of
death, resignation or expiry of the terra of his office, removal or otherwise shall be
filled up by appointment of a Vice-Chancellor in accordance with the provisions of
sub-section (I)-within a period of six months from the date of occurrence of the
vacancy, and such period sh•.d.1 be held IC.) indirde .1r13.' period fbr which a Vice-Chancellor is alhOWed to cOntirwe in Orrice under clause (b) of sub-section (2), or a person is
appointed by the Chancellor in consultation with the Minister to exercise the powers
and perform the duties of the Vice-Chancellor under sub-section (5).
(7) The Vice-Chancellor may be removed from his office by the Chancellor if Ire
is satisfied that the incumbent,—
(a) has become insane and adjudged by a competent court to he of unsound
mind; or
(b) has become an undischarged insolvent and stands so declared by a
competent Court: or
(c) has been physically unfit and incapable of discharging function due to
protracted illness or physical disability; or
(5) has wilfully omitted or refused to carry out the provisions of this Act or lois committed breach of any of the terms and conditions of the servic e
contract or has abt,cd ot misused the powers vested in him c)r if the
continuance in the office of the Vice-Chancellor is detrimental to the
interest of the University : of
has been proved to he 22uilty of criminal breach of trust or criminal
negligence Or cross financial irregularity or impropriety or gross negligence of duty, or
(f) has shown incompetence to perform or has persistently made default in
the performance of the dirties imposed on him by or tinder this Act: or
(e) has been convicted by a Court for any offence within the concept and meanini, , of the Code of Criminal Procedure, 1973; or
any partisan mariner while in office.
.s a membei of, or otherwise associated with, any political party or acts rra
Ex pia,ia ti on. —For the Purpose of
this sub-clause. whether any party is a political party or any association is a political association or any of the Vice -Chancellor is partisan. the decision of the Chancellor the reon sh a ll h e fi na l,
Provided that the Vice -Cltiincello r he given a reasonable opportunity ) show Hsi Ow (71-wnc,-,110) lily 1c1"011Ne f; 11- Ili ,. removal undei clan s id (1) it) ).
3, (i) Th W ins -Chmeellor \Jiall IR the principtle\CULIlivi. and ic.•.(1erilic officer the Uni crsity and shall_ in the all-.eitcc of tyre Chancellor, pre side ovvcr the meeting
the (.2our t, ll droll, by ,., irirre Cif ill`, 0111 LT, he a Inc -mber and the
n
rnion t co unc
il and citesAcademic councils and also the Chairma t_Thai ol anyo
oih
the
ei anlhority or bodY of the 1-intvQ1 `,' ii1 which he ti n ts b e a member. lie shall also he
te)
2 of 1974
PART III]
THE KOLKATA GAZETTE, EXTRAORDINARY, JANUARY 16, 2015 13
The West Bengal University of Teachers' Training, Education
Planning and Administration Act, 2014.
The Pro-Vice-
Ch:in cellor,
(Chapter 11,—The University and its Officers.—Section 14.)
entitled to be present at and to address any meeting of any other authority or body of
.the University of which he may not be a member, but shall not be entitled to vote
thereat.
(?) The Vice-Chancellor shall have the power to convene meetings of the Court,
the Executive Council, the Academic Councils, the Department of Post-graduate
and Undergraduate Sttidies and of any other authority or body of the University.
(3) 11 shall be the duty of the Vice-Chancellor to ensure that the provisions of
this Act, the rules, the Statutes. the Ordinances and the Regulations. are faithfully
observed and to take such action as may be necessary for this purpose,
(4) The Vice-Chancellor shall have the power to exercise general control and
supervision over all other of ficers of the University and over all teachers and employees
of the University and generally over all the. affairs of the University.
(5) The Vice-Chancellor shall exercise .such other powers and discharge such
other duties as may be delegated to him by any .authprity or body of the University or
as maybe provided by Statutes, Ordinances Or Regulations.
(.6) The Vice-Chancellor may take on behalf of the University such action as he
.may deem expedient in any matter which, in his opinion, is either urgent or of an
emergent nature and shall report the same for confirmation at the next meeting to thP
authoritv or body which. in the ordinary ..course. would have dealt with the matter:
Provided that if the action taken by the Vice-Chancellor is not approved by the
authority or body concerned, the matter shall immediately be referred to the Cha ncello r
whose decision thereon shall be ri'oai.
(7) The vice _o nincc lio r m ay, with the approval of the Executive Council.
delet'ate any of his powers. other than the power referred to in sub-section (6). to any
other officer subordinate -to him.
14. (I) The Ero-Vice-Chancellor shall be a distinguished academic with proven
competence and integrity, and having a minimum of ten years of experience in a
University system of which at least five years shall be as professor or ten years of
experience in a reputed research or academic administrative organization of which at
least five years shall be in an equivalent position of professor.
(7) The Pro-Vice-Chancellor shall be appointed by the .Chitneellor
consultation with the Minister. The term of his office shall be for four years and he
shall be eligible for re-appointment for another term of four years but shall not hold
office beyond the age of sixty-five years.
(3) The Pro-Vice-Chancellor may resign his office by \vri'ing under his hand
addressed to the Chancellor.
(-1-t
the p ro.vp,:e-Chancellor is. by reason or letave. illness or oibet (it)
temporarily unable to exer -cisc the pcnycits and perform the duties of Int;
office, ot
fb) a vacancy occurs in the office of the Pro-Vice-Chancellor by reason of
death. resignation. expiry of term of his office. removal or oliliii•xvise.
period of such temporary inability or pending. tile -,Ippoi nt mem of a
then_ during the ProNke-ChancellOr. as the case may be. the Chancellor in consultation with the
'mi nister the Vice-Chancellor. may appoint a senior teacher of the University or
,:d-ricer of the University to exercisc the powers and perform the dillies of ill, :
Pro - Vice-Chai
14 THE KoLKATA GAZETTE, EXTRAORDINARY, JANUARY 16, 2015 IP AR,
7he West Bengal University of Teachers' Training, Education
P101712ilw and Adn7ir7i.stralion Act, 2014.
Th 1,..cp1S11;.11
(Chapter 11.—The Universa -s and its gfficirs.—Sections 15, 16.)
Tk vacancy in die office of the Pro-Vice-Chancellor occurring by reason of
death. resi ,Ination cr expiry of the term of his of lice. removal or otherwise shall he
filled up hv appointment 44 . a Pro-Vice-Chancellor in accordance with the proyisioft„
of sub-section I I
(Co The Pro-Vice-Chancellor may be ft:moved front his office by the. ChancelIcn
if he is satisfied that the incumbent.—
(;a) has become insane and adjudged by a competent cowl to be of unsound
mind -, or
(5) has become %in undischarged insolvent and stands so declared by a
competent Court: or
tc) has been physically unfit and incapable of discharging function due to
protracted illness or physical disability; or
(d) has wilfully omitted or refused to carry out the provisions of this Act or
has committed breach of any Of the terms and conditions of the service
contract or has abused or misused the powers vested in him or if the
continuance in the office of the Pro-Vice-Chancellor is detrimental to
the interest of the University; or
fe) has been proved to be guilty or criminal breach of trust or criminal
negligence or gross financial irregularity or impropriety or gross
negligence of d uty: or
(1) has shown incompetence t ,c perform ur tins persiqemli , !nude default in
the performance of the duties imposed on Into by or under tins Act; or
(g) ha' , been convicted i)v a Court for ;111V oilencc within the concept and
meaning of the Code of Criminal Procedure. 1573: or
(hi is a member of. or otherwise associated with, any political party cr acts
in any partisan manner while in office.
. F.1..planation.—F.:61 the purpose of this sub-clause, whether any party
is a political party or any association is a political association or any act
of the Pro-Vice-Chancellor is partisan. the decision of the Chancellor
thereon shall be final:
provided that the Pro-Vice-Chancellor shall be p.iven a reasonable
opportunity to show cause by the CIiance.11ot before taltinu recourse for
his reino‘val under clauses Id), (e), (I), (g) and (hi.
(i) The rio_yi,,,_chi,nceticir shall be art administrative and academic officer
ersuy and shall. Sc t virtue of his office. be a member of t11C Court. all,'
bxecubye f_otineil and I. (...(,1111L a.kii thi, inombe r
atithi2ily is h od), Inio.crsity lc .-;hall ako he entitled to be pFescm at and
;Aimless ;_ins id :no, othei Atilhq -ity ihv ersitv 01 which he ma:, hic: iiwinhei. if the Vice-t.halp:tilor considers, 11 nevesstr‘ .; hut Bull not be entitled to vote. thereat
Ci Subject to the g.ciatu al control 01111;: vicc..t.'hancello r. the. pro-VIce-chancello i.
shahli:xercise such power, and dischan2c such clinics as may be delegated to
any hifn 11)'
authoinv (jf the i Inivcri6 or may he provided b\. the Statutes.
(1) The 1 ,4:Tistrar shall be a \yhole-time officer of the 1lniversit\ and shall be
appottnd by the 1±, \•,J1'etitt ‘,e Council on the recommendation of a Committee consisting
die V ice-t:haneelli. (Mailman. a nominee of the Chancellor two nominees 01
('‘ioncil and ihe `_tail' (loveinment. and on such win) , and
h. OF 111)1.1yL 7\c1
.7 of 1974
PART 1111 THE KOLKATA GAZE' I E, EXTRAORDINARY, JANUARY 16, 2015 15
The West Bengal University of Teachers' Training, Education
Planning and Administration Act, 2014.
Powers acid
duties of the
F.Cgistrar.
The Finance
Officer.
powers and
duties of the
Finance Officer.
cmti.12{F. u1 OW
Reilistrai and
Finance Officer.
rite Lsv, Officer.
(Chapter 11.—The University and its Officers.—Secrious 17-21.)
(2) The Registrar may resign his office by writing under his hand addressed to
the Vice-Chancellor.
(3) if the Registrar is for any reason temporarily unable to exercise the powers or
perform the duties of his office, the Vice-Chancellor may with the approval of the
Executive Council appoint a teacher of the University or an officer of the Unimsity,
temporarily for a period-not exceeding six months, to exercise the powers and perform
the duties of the Registrar.
17. Subject to the supervision, direction and general control of the Vice-Chancellor.
the Registrar shall act as the Secretary of the Court as also of the Executive Council
and shall exercise such powers and perfoExcerpt shown. Open the full act in Lexace.